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[Cites 0, Cited by 2] [Section 393] [Entire Act]

Union of India - Subsection

Section 393(2) in The Companies Act, 1956

(2)Where the compromise or arrangement affects the rights of debenture holders of the company, the said statement shall give the like information and explanation as respects the trustees of any deed for securing the issue of the debentures as it is required to give as respects the company's Directors.